Section 50B in The Goa, Daman and Diu Public Health Act, 1985
50B. Grant of permit for operating an ambulance van.
(1)On receipt of an application under sub-section (2) of section 50-A, the prescribed authority shall, after satisfying the fulfilment of requirement and conditions as prescribed, either grant or refuse to grant a permit for operating the ambulance van within a period of fifteen days from the date of receipt of the application complete in all respects and prescribed fee thereof.(2)If any deficiency is noticed in the application, the prescribed authority shall in writing require the applicant to rectify the same within a period of seven days thereof. If the applicant fails to rectify the deficiency with the specified period, the application shall be refused:Provided that no order of refusal shall be made unless-(a)the applicant has been given a reasonable opportunity of being heard; and(b)the grounds on which the permission is refused are mentioned in the order.
